AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 346 wordsS.K. Sahoo, J
This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).
Heard Mr. Yasobanta Das, learned Senior Advocate appearing for the petitioner, Mr. Arupananda Das, learned Additional Government Advocate and Mr. A.K. Choudhury, learned counsel for the informant.
Though the learned counsel for the petitioner produced the copy of two bail orders but it reveals that it has been passed in connection with two different cases, which are taken on record.
When a query was made to the learned counsel for the petitioner that as to whether any of the co-accused has been directed to be released on bail in connection with Lalbag P.S. Case No.321 of 2020, learned counsel for the petitioner seeks some time to obtain instruction in that respect.
A submission is further made by the learned counsel for the petitioner that the petitioner was charge sheeted on 17.07.2021 and at that time, the investigation was kept open and then second charge sheet was filed on 09.11.2021 against some persons and again the investigation has been kept open.
Learned counsel for the State shall obtain instruction as to whether any further charge sheet has been submitted in connection with the case and whether the final charge sheet has been submitted or not and how much time is required for completion of the investigation and to submit the final charge sheet.
The learned S.D.J.M. (Sadar), Cuttack in G.R. Case No.1591 of 2020 shall submit a report as to why the trial of the persons against whom charge sheet has already been submitted have not commenced as yet particularly, in view of their detention period.
For such purpose, the file be placed before the learned Registrar (Judicial) of this Court, who shall send a copy of this order to the Court concerned immediately through e-mail and the report shall be furnished through e-mail so as to reach this Court on or before 08.12.2022. List this matter in the week commencing from 12.12.2022.
A free copy of this order be handed over to the learned counsel for the State for obtaining instruction.
..................................................